379. Prohibition against removal or obliteration of notice.
- No person shall, without authority in that behalf, remove, destroy, deface, or otherwise obliterate, any notice exhibited or any sign or mark erected by or under the orders of a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or its [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or the Executive Officer.
